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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(3)(a) in Karnataka Town and Country Planning Act, 1961

(a)the purpose to which any plot of land may not be used has been specified, such plot of land shall, within such period of not less than one year as may be specified in the final scheme, cease to be used for such purpose and shall be used only for the purposes specified in the Scheme;